Section 14 in Haryana Municipal Entertainment Duty Act, 2019
14. Power of revision.
- The Additional Chief Secretary to Government, Haryana or Principal Secretary to Government, Haryana, Urban Local Bodies Department, as the case may be or such other officer, as the Government may, by notification, appoint in this behalf, may, on his own motion or on application made within a period of sixty days from the date of order in such manner, as may be prescribed, call for the record of any proceedings or order of any authority subordinate to him for the purpose of satisfying himself as to the legality or propriety of such proceedings or order, and may pass such order in reference thereto, as he may deem fit:Provided that such officer before deciding such application, may direct the applicant to deposit, in whole or in part, the amount of duty due and the penalty, if any, imposed under this Act.
